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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

(1)The State Government shall constitute a High Power Committee in each district at the District Headquarters and in such other urban areas as it may deem necessary to decide on the question of securing the vacation of any existing occupied land in the public interest.